Chanda Lal Meena Son Of Late Shri ... vs Chinmay Gopal
2022 Latest Caselaw 7442 Raj/2

     HIGH COURT OF JUDICATURE FOR RAJASTHAN
                 BENCH AT JAIPUR

         S.B. Civil Contempt Petition No. 646/2021

                                    In

            S.B. Civil Writ Petition No.2541/2021

1.   Chanda Lal Meena Son Of Late Shri Nanag Ram Meena,
     Aged About 79 Years, Resident Of Indrapuri, Sanganer,
     District Jaipur (Rajasthan).
2.   Gulab Devi Meena Wife Of Shri Chanda Lal Meena, Aged
     About 76 Years, Resident Of Indrapuri, Sanganer, District
     Jaipur (Rajasthan).
3.   Mangal Meena Son Of Shri Ram Narain Meena, Aged
     About 27 Years, Resident Of Indrapuri, Sanganer, District
     Jaipur (Rajasthan).
4.   Badri Narain Meena, Son Of Shri Chanda Lal Meena, Aged
     About 50 Years, Resident Of Indrapuri, Sanganer, District
     Jaipur (Rajasthan).
                                                               ----Petitioners
                                Versus
1.   Chinmay Gopal, District Collector, Tonk, Collectorate
     Office, Tonk.
2.   Shri Trilok Chand Meena, Sub Divisional Officer, Newai,
     District Tonk.
3.   Pranjal Kanwar, Tehsildar, Newai, Office Tehsildar, Tehsil
     Newai, District Tonk.
4.   Shri T. Ravikanth, Secretary, Department Of Revenue,
     Government Of Rajasthan, Secretariat, Jaipur.
5.   State Of Rajasthan Through Secretary, Department Of
     Revenue, Government Of Rajasthan, Secretariat, Jaipur.
6.   Gajanand Khatik, Son Of Shri Nathu Khatik, Resident Of
     Village Dangarsthal, Tehsil Newai, District Tonk.
7.   Om Prakash Khatik Son Of Shri Nathu Khatik, Resident Of
     Village Dangarsthal, Tehsil Newai, District Tonk.
8.   Sonu Khatik, Son Of Shri Om Prakash Khatik, Resident Of
     Village Dangarsthal, Tehsil Newai, District Tonk.
                                                             ----Respondents

(2 of 3) [CCP-646/2021]

For Petitioner(s) : Mr. Vinod Kumar Sharma, Adv. for Mr. Saransh Saini, Adv.

For Respondent(s) : Ms. Archana, Adv. for Mr. Anil Mehta, AAG, Sr. Adv.

Mr. Sandeep Jain, Adv.

HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

23/11/2022 This petition is for initiation of contempt proceedings against

the respondents for non-compliance of the order dated

04.03.2021 passed in S.B. Civil Writ Petition No.2514/2021.

In the writ petition, the Court has passed the following

order:-

"In view thereof, this writ petition is disposed of in the light of the judgment passed by a Division Bench of this Court in case of Jagdish Prasad Meena (Supra). The petitioners submitted their complaint / representation with the concerned Authority i.e. Public Land Protection Cell Tonk within a period of seven days from today which shall be decided by the Public Land Protection Cell within a period of three months from the date of receipt of complaint / representation vide speaking order."

Learned counsel for the respondents submits that the

representation has already been decided. The alleged

encroachment has already been removed now, there is no

encroachment on the land over which encroachment was alleged

as per the report dated 02.08.2022 annexed with Additional Reply

along with the photographs of the place.

(3 of 3) [CCP-646/2021]

Considering the submissions aforesaid, no case for wilful

disobedience of the order of this Court is made out. Hence, this

contempt petition stands disposed of.

(BIRENDRA KUMAR),J

Ashwani /-51

Powered by TCPDF (www.tcpdf.org)